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State of West Bengal - Section

Section 12 in West Bengal Municipal (Building) Rules, 2007

12. Particulars to be furnished in, and with, an application.

— (1) Every application made under rule 11 shall be written on a printed form (to be supplied by the Municipality) and shall state the location of the site, reference number of approval of the site plan, the number assigned to the premises in the assessment book and its dimensions, and such other particulars as may be specified by the Board of Councillors.
(2)All site plans, building plans, elevations and sections shall be on drawing sheets which shall be in any of the sizes specified in the table below :—TableDrawing Sheet sizes
Serial No. Designation Trimmed Size mm
1 A0 990 x 1198
2 A1 594 x 990
3 A2 495 x 594
4 A3 297 x 495
5 A4 247 x 297
6 A5 148 x 247
(3)The plans may be ordinary prints of Ferro-paper or other paper or blue printed or generated print, but one set of such plans shall be blue printed. Prints of plans shall be in the manner specified in the table given below :—Table
Sl. No. Item Site Plane Building Plan
    White Plan Blue Plan Ammonia Print White Plan Blue Plan Ammonia Print
1. Plot Lines Thick Black Thick Black Thick Black Thick Black Thick Black Thick Black
2. Existing Street Green Wash Green Wash Green Wash Green Wash Green Wash Green wash
3. Future Street if any Green Dotted Green Dotted Green Dotted Green Dotted Green Dotted Green Dotted
4. Permissible Building Lines Thick dotted Black Thick Dotted Black Thick Dotted Black Thick Dotted Black Thick Dotted Black Thick Dotted Black
5. Open Spaces No Colour
6 Existing Work Yellow Yellow Yellow Yellow Yellow Yellow Yellow Yellow Yellow Yellow Yellow Yellow
7. Work proposed to be demolished Yellow Hatched Yellow Hatched Yellow Hatched Yellow Hatched Yellow Hatched Yellow Hatched Yellow Hatched Yellow Hatched Yellow Hatched Yellow Hatched Yellow Hatched Yellow Hatched
8. Proposed Work Red filed in Red filed in Red filed in Red filed in Red filed in Red filed in Red filed in Red filed in Red filed in Red filed in Red filed in Red filed in
9. Drainage and sewerage work Red Dotted thin Red Dotted thin Red Dotted thin Red Dotted thin Red Dotted thin Red Dotted thin Red Dotted thin Red Dotted thin Red Dotted thin Red Dotted thin Red Dotted thin Red Dotted thin
10. Water Supply work Black Dotted thin Black Dotted thin Black Dotted thin Black Dotted thin Black Dotted thin Black Dotted thin Black Dotted thin Black Dotted thin Black Dotted thin Black Dotted thin Black Dotted thin Black Dotted thin
11. Deviations Red Hatched Red Hatched Red Hatched Red Hatched Red Hatched Red Hatched Red Hatched Red Hatched Red Hatched Red Hatched Red Hatched Red Hatched
12. Recreation Ground Green Wash Green Wash Green Wash Green Wash Green Wash Green Wash Green Wash Green Wash Green Wash Green Wash Green Wash Green Wash
(4)The plans shall be coloured as specified in Table of sub-rule (3).
(5)Building plans, elevations and sectional elevations shall be drawn to scale of 1 : 100 and 1 : 200 for Plans in case of sites whose area exceeds 2000 square metres.
(6)The plans, sections (longitudinal and sectional) and elevations of building shall indicate and show :—A. For buildings up to 14.5 m. height
(a)the floor plans of all the floors including roof plan together with the covered area;
(b)existing buildings and the basement plan, if any, the sizes of rooms and sizes and spacings of structural members and their materials;
(c)the location of essential services, that is to say, water closet, sink, baths, septic tank and the like, and arrangement for drainage or sewerage and other waste water disposal including sewer connection, if any;
(d)the sizes of footings, the thickness of basement walls, other walls. floor and roof slabs, the construction materials, sizes and spacing of framing members, floor to ceiling heights, parapet heights with their materials, taking at least one fully dimensioned section (both longitudinally and crosswise) through staircase, bath and water-closet as well as such other sections as would clearly indicate the details of architectural features, mezzanine floors, and lofts;
(e)the front elevation and all other elevation from the abutting public streets;
(f)the house drainage plan and site drainage plan up to nearest Municipal outfall or natural outfall;
(g)the dimensions of all projected portions beyond the permissible building line;
(h)the roof plan indicating the drainage and slope of the terrace; showing position of Rain Water pipes;
(1)the plans and details of private water-supply and sewerage disposal system, if any;
(j)
(i)the details of breast wall, retaining walls or other protective measures, if any, which are required to be undertaken;
(ii)no part of the proposed building shall be permitted to be erected directly over the retaining or other similar protective walls;
(k)where structural design or soil stability and similar other tests are necessary for a building under any provision of these rules, the copy of details of reports and/or recommendations of soil stability or other tests and/or copy of details of calculations for structural design duly signed by the competent personnel as specified in rule 15 or rule 161 (for Municipalities in hill areas).
B. For buildings exceeding 14.5 metres in heightThe building plan shall, in addition to the provision of sub-rule (1) also show :
(a)special requirements as to access, circulation, building services and safety, human health and Fire based on occupancies or use group as laid down in National Building Code of India, and in the West Bengal Fire Services Act, 1950 (West Bengal Act No. 18 of 1950).
(b)parking layout plan showing parking spaces, driveways together with ingress or egress arrangements;
(c)width of main and alternate staircases along with balcony approach, corridor, ventilated lobby approach;
(d)location and details of lift enclosures;
(e)location and size of fire lift;
(f)smoke-stop lobby or door, where provided;
(g)details of exits including provisions of ramps in the case of hospitals and for special risks;
(h)location of smoke exhauster and fan;
(i)location of smoke exhauster in basement;
(j)details of fire alarm network;
(k)location of centralized control connecting the alarm system, built-in-fire protection arrangements and public address system;
(l)location and dimensions of static water storage tank and pump room along with fire service inlets for mobile pump and water storage tank;
(m)location and details of fixed fire protection installations such as sprinklers, wet risers, hose reels, drenches and carbon dioxide installation;
(n)location and details,of first aid equipment;
(o)special requirements, if any, of occupancies for residential building, educational building, institutional building, assembly building, business building, mercantile building, storage building, industrial building and hazardous building under these rules;
(p)location for installation of a sub-station for electric supply, transformer, generator and switch gear room;
(q)location of the air-conditioning plant room, if any;
(r)plan for installation of boilers, if any;
(s)refuse chutes and refuse chamber, if any;
(t)location for signs and outdoor display structures, if any;
(u)conveniences for physically challenged personnel.
(7)Doors and windows schedule shall show sizes of doors, windows, and frames.
(8)The plan in its headline shall indicate specifically,—
(a)the purpose of construction,
(b)the name of the owner,
(c)the name of the police-station, and
(d)the name and jurisdiction list number of the mouza and cadastral survey or revisional settlement number of the plot or plots of the site, if required.
(9)The nearest road of 3 metre width or more with the pathway connecting the road and the site should be shown in case of plot abutting roads less than 3 metre.
(10)In case of addition, alteration or reconstruction of old buildings, which were constructed prior to enforcement of any building rules in the concerned area without the approval of any authority, in addition to the docUments, as stipulated in this rule, structural stability certificate as per provisions of sub-rule (1) of rule 170 shall be submitted with the building plan, and in all such cases the sanction shall be made as per the provisions of these rules.